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Union of India - Section

Section 36 in The Patents (Amendment) Act, 2002

36. Amendment of section 76.-

In section 76 of the principal Act,-(a) for the words" Central Government", the words" Central Government or Appellate Board" shall be substituted;
(b)in clauses (a) and (b), the words and figures" or under the Indian Patents and Designs Act, 1911 (2 of 1911 )" shall respectively be omitted.